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12,30,427 judgments in All Courts · page 807 of 61,522

High Courts20 Aug 2026Allowed

Shubham Vs State of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0532

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code of Criminal Procedure-Section 438Indian Penal Code-Section 148, 149, 302, 452, 212, 459
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High Courts20 Aug 2026Dismissed

Rishu Deep Maurya Vs State of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0531

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 318(4), 319, 241, 61(2)Information Technology Act, 2000-Section 66D
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High Courts20 Aug 2026Dismissed

Vikas Mehta Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0530

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code of Criminal Procedure-Section 438Bharatiya Nyaya Sanhita, 2023-Section 318(4)
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High Courts20 Aug 2026Dismissed

Mangal Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:116475

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 305, 331(4)
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High Courts20 Aug 2026Dismissed

Rubal Vs State of Punjab and anr

Punjab And Haryana At Chandigarh · 2026:PHHC:115647

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code of Criminal Procedure-Section 438Bharatiya Nyaya Sanhita, 2023-Section 3(5), 64
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High Courts20 Aug 2026Dismissed

Nishan Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:116477

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 115(2), 117(2), 118(2), 190, 191(3)
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High Courts20 Aug 2026Allowed

Daler Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:116431

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 316(2), 318(4), 61(2), 336(2)(3), 337, 339, 340
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Tribunals and Commissions20 Aug 2026CP (IB) No.112/ALD/2025 admitted under Section 7 of the IBC; CIRP initiated against M/s Zebyte Rental Planet Private Limited; moratorium declared; Dharmendra Kumar Bhasin appointed IRP

Mr. Achhru Ram Jindal and 25 Others Vs M/s Zebyte Rental Planet Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 0285

Insolvency and Bankruptcy Code, 2016-Section 5(7), 5(8)(d), 7, 7(3)(b), 7(5), 13, 13(1)(c), 14, 14(3), 15, 17, 18, 20, 21, 22(2), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963-Article 137
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Tribunals and Commissions20 Aug 2026Application under Section 33(2) of the Code allowed; Ekam Agro Private Limited ordered to be liquidated; Atul Deep Gupta appointed Liquidator; IA(IBC)(LIQ.)/1(CH)2026 allowed and disposed of

Mohit Chawla, Resolution Professional of Ekam Agro Private Limited (In the matter of Bank of India Vs Ekam Agro Private Limited)

National Company Law Tribunal · (2026) 08 NCLT CK 0284

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21(11), 33, 33(1)(b)(iv), 33(1)(b)(v), 33(2), 33(2A), 34, 52, 53IBBI (Liquidation Process) Regulations, 2016-Regulation 3, 4, 4(2)(b), 39B, 39BA, 39D, 2B
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Tribunals and Commissions20 Aug 2026C.P. (IB)/1224/MB/2025 admitted; CIRP initiated against the Corporate Debtor; moratorium declared under Section 14 of the IBC; Sunil Kumar Kabra appointed as Interim Resolution Professional

Canara Bank Vs M/s Shrivallabh Pittie Research and Training Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 0283

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8)(i), 7, 7(5), 8, 9, 12A, 13, 14, 17, 21(11), 25, 29A, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Indian Contract Act, 1872-Section 128
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High Courts20 Aug 2026Partly Allowed

Dr. Shyam Raj Singh Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 08 CHH CK 0265

Chhattisgarh Civil Services (Pension) Rules, 1976-Rule 9(2)(b)(ii), 79, 9(5), 9(2)(b), 9(2)(b)(i), 9(2)(b)(i) & (ii)Chhattisgarh Civil Services (Conduct) Rules, 1965-Rule 3-AMaharashtra Civil Services (Pension) Rules, 1982-Rule 27(2)(b)(ii), 27(b)
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High Courts20 Aug 2026Dismissed

Smt. Neelima Sahu Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 08 CHH CK 0254

The Chhattisgarh Panchayat (Gram Panchayat Ke Sarpanch Tatha Up-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke President Tatha Vice-President Ke Virudh Avishwas Prastava ) Niyam, 1994-Rule 3 (1), 3 (3), 3, 3(3), 3 (2), Sub-rule (1) of Rule 3, Sub-rule (3)Chhattisgarh Panchayat Raj Adhiniyam, 1993-Section 21 (3) (iii), 21(3), 28(3), 35(3), 21, Clause (iii) of Sub-section 3 of Section 21, Sub-Section (3) of Section 21, 21(4), Sub-section (4) of Section 21, Sub-section (1) of Section 21Constitution of India-Article 227
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